Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 27] [Section 25E] [Entire Act] Union of India - Subsection Section 25E(iii) in The Industrial Disputes Act, 1947 (iii)if such laying-off is due to a strike or slowing-down of production on the part of workmen in another part of the establishment.
